PRABHU LAL Vs. NEW INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal is directed against the order of the learned District Forum dated 26.9.2000 whereby the complaint filed by the appellant has been dismissed.

(2.) We heard the learned Counsel for the parties at great length and have perused the record carefully.

(3.) The facts of the case are not disputed. The learned District Forum had found that at the time of accident on 17.4.1998; which occurred during the currency of the Insurance Policy; the vehicle in question, was driven by one Shri Ram Narayan. On the question whether Ram Narayan, the driver of the vehicle was in possession of a valid and effective driving licence; the learned District Forum gave a finding that Shri Ram Narayan was not having a valid and effective driving licence at the time of accident since the vehicle in question was a transport vehicle. The District Forum, therefore, dismissed the complaint filed by Prabhu Lal.